Section 2(c) in Karnataka Payment of Subsistence Allowance Act, 1988
(c)"establishment", means any place where any industry, trade, business, undertaking, manufacture, occupation or service is carried on, and with respect to which the executive power of the State extents, but does not, include,-(i)any office or department of the Central or the State Government, or(ii)a railway administration; or(iii)any mine or oil field; or(iv)any major port; or(v)any public sector undertaking of the Central Government.
